Madhya Pradesh High Court
Mr. K.S. Sandhu vs Shree Maheshwar Hydel Power ... on 2 December, 2016
COMP-19-2015
(MR. K.S. SANDHU Vs SHREE MAHESHWAR HYDEL POWER CORPORATION LIMITED)
02-12-2016
Shri Gagan Parashar, counsel for the petitioner.
Heard on I.A. No. 9372/2016, which is an application for
substituted service on the respondent by publication in newpaper
- Nai Duniya.
The respondents are residents of District Khargone, however, publication is sought in the newspaper Nai Duniya, Khargone edition circulated in District Khargone.
Considering the reasons so stated in the application supported by affidavit, the application is allowed. Permission for substituted service is granted on payment of process fee within a week. Let notice be prepared for publication and handed over to the counsel for the petitioner, who shall deposit the requisite fee on or before the date so fixed by the registry and submit two sets paper along with the affidavit after such publication.
List after four weeks for further orders.
(J.K. MAHESHWARI) JUDGE PB